Km. Rachna Singh vs State Of U.P. And 6 Others
2016 Latest Caselaw 4527 ALL

Citation : 2016 Latest Caselaw 4527 ALL
Judgement Date : 26 July, 2016

Allahabad High Court

Km. Rachna Singh vs State Of U.P. And 6 Others on 26 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 11582 of 2016
 

 
Petitioner :- Km. Rachna Singh
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ravindra Kumar
 
Counsel for Respondent :- G.A.,Santosh Kr, Shukla
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioner is present.

Compliance report on behalf of State has been filed.

The I.O. of the case Mr. Pappu Singh is present in person.

From the compliance report it is apparent that no concrete efforts has been made by the prosecution for tracing out the corpus.

In the circumstances the S.P. Auraiya, is directed to monitor the investigation of the case and submit affidavit on the next date of listing.

The I.O. of the case will remain present along-with the compliance report.

List on 05.09.2016.

A copy of the order may be provided to the learned A.G.A for compliance.

Order Date :- 26.07.2016.

Vinod.